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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Tamilnadu - Subsection

Section 62(3) in Tamil Nadu Pension Rules, 1978

(3)If the service for any period is not capable of being verified in the manner specified in sub-rule (2), that period of service having been rendered by the Government servant in another office or department, a reference shall be made to the Head of that office, or, as the case may be. Head of that department in which the Government servant is shown to have served during that period for the purpose of verification.